COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

94,664 judgments · page 4,623 of 4,734

High Courts08 Nov 1960Allowed

The Director of Consolidation of Holdings, Jullundur and Another Vs Johri Mall Karori Mall

Punjab And Haryana At Chandigarh · AIR 1961 P&H 208 : (1961) 2 ILR (P&H) 1

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 17, 36, 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Amendment Act, 1960 — Section 42

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High Courts04 Nov 1960Allowed

Dip Chand Shiv Ram Vs Ram Lal Daya Singh and Another

Punjab And Haryana At Chandigarh · AIR 1961 P&H 322

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 58, Order 21 Rule 63, 11

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High Courts01 Nov 1960Dismissed

Amir Chand Tota Ram, Delhi Vs Smt. Sucheta Kripalani, Delhi

Punjab And Haryana At Chandigarh · AIR 1961 P&H 383

Constitution of India, 1950 — Article 133(1)Representation of the People Act, 1951 — Section 123(2)

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High Courts31 Oct 1960Allowed

Hardas Kaur and Another Vs Bakhtawar Singh and Others

Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 789

Hindu Succession Act, 1956 — Section 14

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High Courts26 Oct 1960Dismissed

Chanan Singh and Others Vs Smt. Jai kaur

Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 773

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High Courts26 Oct 1960Dismissed

Ruldu Vs Umar Din

Punjab And Haryana At Chandigarh · (1961) 1 ILR (P&H) 779

Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 38East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15(5)

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High Courts26 Oct 1960Dismissed

Gulzara Singh Nanta Singh Vs Smt. Tej Kaur

Punjab And Haryana At Chandigarh · AIR 1961 P&H 288 : (1961) 1 ILR (P&H) 751

Civil Procedure Code, 1908 (CPC) — Section 107Hindu Adoptions and Maintenance Act, 1956 — Section 22

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High Courts26 Oct 1960

Deepo Vs Kehar Singh

Punjab And Haryana At Chandigarh · AIR 1962 P&H 183 : (1961) 1 ILR (P&H) 764

Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 9

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High Courts26 Oct 1960

Uttam Chand Vs Chief Settlement Commissioner and Another

Punjab And Haryana At Chandigarh · AIR 1962 P&H 163 : (1961) 1 ILR (P&H) 785

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 4, 7, 8Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 65, 65(1)

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High Courts25 Oct 1960Dismissed